G. SIVARAJABOOPATHI Vs. STATE

JUDGEMENT

(1.) Following the demise of Gen.Bipin Rawat on 8/12/2021, the petitioner's Face Book page carried the following post :

(2.) The petitioner's act raised the hackles of the defacto complainant who brought it to the notice of the Inspector of Police, Cyber Crime Police Station, Nagercoil. Crime No.32 of 2021 was registered against the petitioner and another for the offences under Ss. 153, 505(2) and 504 of IPC on 15/12/2021. The petitioner has filed this Original Petition to quash the same.

(3.) The person who died was no ordinary person. He was the Chief of Defense Staff (CDS). The circumstances in which he died were extremely tragic. It was nothing short of a national calamity. More than anything else, he was a professional soldier. He was travelling with his wife who also perished. According to the report of the rescuers, the General was alive and that he identified himself and that he died while being taken to hospital. That makes his end all the more heart-wrenching.